Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2A] [Entire Act] State of Punjab - Subsection Section 2A(d) in Prevention of Food Adulteration (Punjab) Rules, 1958 (d)The licensed premises shall not spit or smoke or allow any person to spit or smoke within the licensed premises.
